SHANTANU S. KEMKAR, NITIN W. SAMBRE

182 recorded High Court judgment(s) · 2017–2018

Courts

Bombay High Court

182

Disposed off/Dismissed for default	127
Admitted/Allowed/Granted/Rule Absolute	25
Dismissed/Rule Discharged	15
Withdrawn	12
Dispossed Off/Dismiss for Default	2
Admitted/Allwd/Granted/Rule Absolute	1

NILKANTH WAMANRAO DHANADE v. GRAM PANCHAYAT, SHIVKHED, THROUGH ITS SECRETARY, SHRI. M.P. UKEY AND OTHERS — Bombay High Court (2018-03-27)
KU. DARSHANA VILASRAO BHOSLE v. MAHARASHTRA STATE POWER GENERATION COMPANY LTD.,THROUGH ITS CHIEF ENGINEER (TECHNICAL), MUMBAI AND — Bombay High Court (2018-03-27)
DR. VANDANA BALKRISHNA MAHATME v. STATE OF MAHARASHTRA, THROUGH SECRETARY, SOCIAL JUSTICE AND SPECIAL ASSISTANCE, MUMBAI AND OTHERS — Bombay High Court (2018-03-27)
NORWEGIAN FREE EVANGELICAL MISSION DHANORA THROUGH CHAIRMAN AND ANOTHER v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-11-07)
SURESH BHUJANGRAO INGOLE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-10-11)
MIRZA ASHRAF BAIG MIRZA ANWAR BAIG v. THE MAULANA AZAD NATIONAL URDU UNIVERSITY HYDERABAD THROUGH ITS REGISTRAR AND OTHERS — Bombay High Court (2017-10-11)
ANANDI ATMANAND SARASWATI ALIAS SHREE RANGNATH MAHARAJ VISHRANTHI MATH NAVHA THROUGH ITS PRESIDENT v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-09-01)
ANIL ASHOK BHALERAO v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-09-01)
SHAIKH FARUQ SHAIKH HUSSAIN v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2017-09-01)
MUKTABAI TULSHIRAM DOIPHODE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2017-09-01)